Narendra @ Sootar S/O Rameshwar vs State Of Rajasthan ...
2023 Latest Caselaw 6260 Raj/2

[2023:RJ-JP:31257]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                             12830/2023

Narendra @ Sootar S/o Rameshwar, Aged About 21
Years, R/o Antari Biharipur, Police Station Nangal
Choudhary, District Mahendragarh, Haryana. (At
Present Confined In Central Jail Alwar, District
Alwar)
                                                          ----Petitioner
                                 Versus
1.      State Of Rajasthan, Through Pp
2.      Sachin Sharma S/o Shambhudayal Sharma,
        R/o      Kaladera,         Jaipur        Rural,      Rajasthan
        Presently Posted On The Post Of Si Sho,
        Bhiwadi, Rajasthan.
                                                    ----Respondents

For Petitioner(s) : Mr. Ajay Sharma, Adv., for Mr. Anil Kumar Jain, Adv.

For                       : Mr. Mahendra Meena, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

20/10/2023

This bail application has been filed by the

petitioner under Section 439 Cr.P.C. seeking regular

bail in FIR No.226/2023 registered at Police Station

Bhiwad Phase Tritiya, Police Station District Bhiwadi,

District Alwar for the offence(s) under Section(s)

3/25, 5/25, 25(6), 25(7), 25(8) of Arms Act.

[2023:RJ-JP:31257] (2 of 3) [CRLMB-12830/2023]

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that co-accused has already been enlarged on bail by

a Co-ordinate Bench of this Court. He also submits

that the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

take long time, hence the petitioner may be enlarged

on bail.

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioner Narendra @ Sootar S/o

Rameshwar shall be released on bail, provided he

furnishes a personal bond in the sum of

Rs.1,00,000/- with two sureties of Rs.50,000/- each

to the satisfaction of the trial Court, with the

stipulation that the petitioner shall appear before

[2023:RJ-JP:31257] (3 of 3) [CRLMB-12830/2023]

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /174

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